Supreme Court - Daily Orders
The State Of Rajasthan vs Santo Devi Yadav on 17 November, 2020
Bench: D.Y. Chandrachud, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Civil) No of 2020
(D No 20323 of 2020)
in
Special Leave Petition (Civil) No 5456 of 2020
State of Rajasthan and Ors ...Petitioner(s)
Versus
Santo Devi Yadav ...Respondent(s)
ORDER
1 Delay condoned.
2 We have carefully gone through the review petition and the connected papers.
We find no merit in the review petition and the same is accordingly dismissed.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Sanjiv Khanna] New Delhi;
November 17, 2020 Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.12.09 10:01:15 IST Reason: ITEM NO.1005 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No(s). 20323/2020 in SLP(C) No. 5456/2020 STATE OF RAJASTHAN & ORS. Petitioner(s) VERSUS SANTO DEVI YADAV Respondent(s) (WITH IA No. 94566/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 17-11-2020 This petition was circulated today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R 1 Delay condoned.
2 The review petition is dismissed in terms of the signed order.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER (Signed order is placed on the file)